COMMISSIONER OF INCOME TAX Vs. SEEMA TRIPATHI

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Accordingly, applications stand disposed of.

(3.) The present appeals have been filed by the Income Tax Department under Section 260A of the Income Tax Act, 1961 (for brevity "Act, 1961") challenging the common order dated 7th October, 2009 of Income Tax Appellate Tribunal (in short "Tribunal") in ITA No. 20/Agr./2008 for the Assessment Years 1999-2000 and 2000-2001.